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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(6)(i) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(i)the tariff for the entire net saleable energy for the residual part of the tariff period shall be fixed/determined in accordance with sub-regulation [(2), (3), (4) or (5)] [Substituted '(2), (3) or (4)' by Notification No. No. HPERC/428, dated 28.1.2019.], as the case may be;